Chattisgarh High Court
M/S Pernod Ricard India Private Limite vs State Of Chhattisgarh 46 Wpc/969/2019 ... on 20 March, 2019
HIGH COURT OF CHHATTISGARH, BILASPUR Order Sheet WPC No. 983 of 2019 M/s Pernod Ricard India Private Limited Versus State of Chhattisgarh & Others 20/03/2019 Dr. NK Shukla, Sr. Advocate with Shri Ajay Lakra, counsel for the petitioner.
Shri Rahul Jha, GA for the State. When pointed out that Annexure-P/1 is a demand notice only for payment of small amount of Rs.20,593/-, learned Senior Counsel would submit that there are several orders involving different amount, therefore, total demand against the petitioner is not a small amount.
Let the petitioner submit a chart showing break up of demand and the total demand against the petitioner.
Post the matter in the week after next.
Sd/-
Judge (Prashant Kumar Mishra) Barve